ITO 3(3)(4), MUMBAI vs. M/S REGENCY PROPERTY INVESTMENT PVT LTD., MUMBAI

Per Rajesh Kumar, Accountant Member:

2 M/s. Regency Property Investments Pvt. Ltd. 3. At the outset, the Ld. Counsel of the assessee submitted that the issue involved in the present case is a recurring one and has been decided by the co-ordinate Bench of the Tribunal in assessee’s own case in ITA No.2434/M/2018 A.Y. 2011-12 in favour of the assessee. The Ld. A.R. therefore prayed that the present appeal of the Revenue may kindly be dismissed by following the said decision of the co-ordinate Bench of the Tribunal.

5. After hearing both the parties and perusing the material on record including the decision of the co-ordinate Bench of the Tribunal in assessee’s case in A.Y. 2011- 12, we find that the issue raised in this ground is squarely covered in favour of the assessee. The operative part of the decision of the co-ordinate Bench is reproduced as under : “6. We shall first advert to the claim of the ld. D.R that the CIT(A) is in error in allowing „set off‟ of the brought forward „business losses‟ of the earlier years against the current years „business income‟ of Rs.17,96,914/- shown by the assessee in its return of income. It is submitted by the ld. Departmental Representative (for short „D.R‟), that admittedly as the business of the assessee company was discontinued in the immediately preceding year viz. A.Y. 2010-11 and there was no business activity carried out by it during the year under consideration, therefore, the „set off‟ of the brought forward „business losses‟ of the earlier years against the „business income‟ for the year under consideration was not justified. We have given a thoughtful consideration to the aforesaid contention of the ld. D.R and are unable to persuade ourselves to subscribe to the same. As is discernible from a perusal of Sec.72(1) of the Act, where a loss suffered by an assessee under the head "Profit or gains of business or profession", not being a loss sustained in a speculation business, cannot be or is not wholly „set off‟ against income under any head of income in accordance with the provisions of Sec.71, then so much of the loss as had not been so „set off‟ shall be carried forward to the following 3 M/s. Regency Property Investments Pvt. Ltd. assessment year and be „set off‟ against the profit or gains, if any, of any business or profession carried on by him and assessable for that assessment year. Further, in case the „business loss‟ cannot be wholly so „set off‟, then the amount of loss not so „set off‟ shall be carried forward to the following assessment year, and so on, for a period of eight assessment years immediately succeeding the assessment year for which the loss was first computed. Accordingly, as per the mandate of the aforesaid statutory provision, it can safely be gathered that a „business loss‟ (other than a speculation loss) which cannot be „set off‟ against the income under any head of income in accordance with the provisions of Sec. 71 during the year itself is to be carried forward and to be „set off‟ against the profit or gains, if any, of any business or profession carried on by him and assessable for that assessment year.

7. Admittedly, at the first blush the contention of the ld. D.R appeared to be very convincing and we were persuaded to subscribe to his view that in the absence of any "business or profession carried on by the assessee" during the year, the requisite condition envisaged in clause (i) of sub-section (1) of Sec. 72 was not satisfied, and resultantly the claim of "set off" of the brought forward „business losses‟ raised by the assessee could not be accepted. However, a careful perusal of clause (i) of sub-section (1) of Sec. 72 reveals that what is required for "set off" of the brought forward „business losses‟ is "...the profits and gains, if any, of any business or profession carried on by him and assessable for that assessment year". In fact, there is nothing therein provided that such business or profession must be carried on by the assessee during the year in which „set off‟ of the brought forward „business losses‟ is claimed by the assessee. We are of the considered view that unlike Sec. 28(i) which emphasises the carrying on of the business or profession by the assessee any time during the previous year, the requirement envisaged in Sec. 72(1)(i) as a precondition for „set off‟ of brought forward „business losses‟ is that there is profits and gains of any business or profession carried on by the assessee and assessable for that assessment year. Accordingly, there is nothing provided in Sec. 72(1)(i) which mandates that the business or profession should be carried on by the assessee during the previous year. In our considered view, if during the year there are profits and gains of any business or profession carried on by the assessee and assessable for that assessment year, then, the assessee would be entitled for „set off‟‟ of its brought forward „business losses‟ against the same. Accordingly, Sec. 72(1)(i) does not mandate that the business or profession should have been carried on by the assessee during the previous year as a precondition for „set off‟ of the „brought forward‟ business losses. In fact, if there are profits and gains of any business or profession carried on by the assessee, which are assessable in its hands during the year, it would be entitled to „set off‟ its brought forward „business losses‟ against the same. Say, for instance, sum received by the assessee after discontinuance of its business and chargeable to tax as its „business income‟ u/s 176(3A) in the year of receipt, would irrespective of the fact that the assessee was not carrying on any business in the said year of receipt will be available for „set off‟ of the brought forward „business losses‟ of the assessee during the said year.

"Yet another question which has to be answered before we can answer the question concerned in this appeal is whether it is necessary that in the following year the assessee must carry on business, i.e., some or other business, to avail of the benefit of the said sub-section ? Two views are possible in this behalf, viz., (1) since the sub-section speaks of unabsorbed depreciation being carried forward to the next year and "added to the amount of the allowance for depreciation for the following previous year and deemed to be part of that allowance" the sub-section necessarily contemplates existence of a business in the following year, and (2) inasmuch as the sub-section not only speaks of adding the unabsorbed depreciation to the depreciation allowance allowed in the following year but also says that in the absence of such allowance, the carried forward depreciation allowance shall be the allowance for that year, it means that in the following year the assessee need not carry on any business or profession for availing the benefit of sub-s. (2) of s.

At this stage, we may herein observe that as the aforesaid judgment was rendered by the Hon‟ble Apex Court in context of a case pertaining to A.Y 1965-66, therefore, we feel it necessary to cull out Sec. 32(2) as was then available on the statute, which we find as was then available on the statute, read as under:

"32(2) where, in the assessment of the assessee or, if the assessee is a registered firm (or an unregistered firm assessed as a registered firm, in the assessment of its partners) full effect cannot be given to any allowance under cl. (i) or cl. (ii) or cl. (iv) or cl. (v) of sub-s. (1) in any previous year

6 M/s. Regency Property Investments Pvt. Ltd. owing to there being no profits or gains chargeable for that previous year, or owing to the profits or gains chargeable being less than the allowance then, subject to the provisions of sub-s. (2) of s. 72 and sub-s. (3) of s. 73, the allowance or part of the allowance to which effect has not been given, as the case may be, shall be added to the amount of the allowance for depreciation for the following previous year and deemed to be part of that allowance, or if there is no such allowance for that previous year, be deemed to be the allowance for that previous year, and so on for the succeeding previous years."

As is discernible from a perusal of the aforesaid statutory provision i.e Sec. 32(2), it can safely be concluded that as the same in substance had remained the same as in context to that applicable to the case of the assessee before us, therefore, the aforesaid view arrived at by the Hon‟ble Apex Court seizes the issue under consideration. Accordingly, we are of the considered view that as the „set off‟ of the „unabsorbed depreciation‟ cannot be bridled with a condition that the business should be continued by the assessee in the said year, therefore, the claim of „set off‟‟ of the brought forward „unabsorbed depreciation‟ by the assessee against its current year „Income from house property‟ of Rs.2,15,72,559/- and „Income from other sources‟ of Rs.5,60,579/- is found to be in conformity with the mandate of law. We thus not finding any infirmity in the order of the CIT(A), who had rightly vacated the incorrect view taken by the A.O, therefore, uphold his order.

Order pronounced in the open court on 27.10.2021.